Section 3N(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Subject to the provisions of sub-rule (1) where two or more persons have applied for a prospecting licence in respect of same land, the applicant whose application was received earlier shall have preferential right for the grant of the prospecting licence over an applicant whose application was received later.Provided that where such applications are received on the same day the competent authority shall decide the [priority by way of lottery.] [Substituted by Rajasthan Gazette Extraordinary dated 12/07/2013]]Chapter - II Grant of Mining Lease
